Delhi High Court - Orders
Ram Dulare Yadav@ Gandhi Bhai vs Kapil Goel on 7 August, 2024
$~73
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 3122/2024
RAM DULARE YADAV@ GANDHI BHAI
.....Petitioner
Through: Mr. Anjuman Tripathy withMr. Sheel
Pathak and Mr. Chandra Vardhan
Singh, Advocates.
versus
KAPIL GOEL
.....Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
ORDER
% 07.08.2024 CM APPL. 44999/2024(exemption) Exemption allowed, subject to all just exceptions. CM(M) 3122/2024
1. Petitioner is defendant before the learned Trial Court and is aggrieved by one application moved by the plaintiff (respondent herein) under Order XI Rule 1(5) CPC for taking on record some additional documents.
2. Such application which was taken up as application No. (VI) by the learned Trial Court on 06.05.2024 and such application was allowed, the reasons given in this regard are contained at sub-para (xii) under the aforesaid application No. (VI) of the impugned order.
3. Issue notice through all permissible modes, as also through counsel, CM(M) 3122/2024 1 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/08/2024 at 02:00:41 returnable on 02.12.2024.
CM APPL. 44998/2024(stay) Keeping in mind the peculiar facts of the case, at this stage, there is no reason to stay the proceedings.
MANOJ JAIN, J AUGUST 7, 2024/sw CM(M) 3122/2024 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/08/2024 at 02:00:41